- (1.) HEARD Mr. Dhananjay Kumar Dubey, learned counsel for the Petitioners and Mr. Anil Kumar Jha 'Astik', learned counsel for the Respondents No.2 and .3.
(2.) IN W.P. (C) No. 3445 of 2001, the Petitioner (Bishwanath Pandit) has prayed for quashing the notice dated 9.1.2001 (Annexure 5) by reason whereof the Petitioner has been asked to pay Municipal Tax of Rs. 4,123.20. The Petitioner has also prayed for quashing of the notice dated 7.10.1998 (Annexure 2) by which that Municipal Tax was enhanced from Rs. 352.50 quarterly in place of Rs. 153/ - annually. In W.P. (C) No. 2292 of 2001 the Petitioner (Dinanath Dralia) has prayed for quashing the notice dated 28.01.1999 (Annexure 2) by which the Holding Tax has been enhanced fourteen times against the earlier rate which was Rs. 114.75.
(3.) IN W.P. (C) No. 3814 of 2001, the Petitioner (Rambhavati Devi) has prayed for quashing the notice dated 07.10.1998 (Annexure 2) whereby the Municipal Tax was enhanced to Rs. 352.50 quarterly in place of Rs. 37.55 in respect of Holding No. 101 and Rs. 705/ - quarterly in place of Rs. 124.35 in respect of Holding No.1 07 of Ward No.7.;